Gold Coinage Act, 1918 [Repealed]
[Repealed by Act 12 of 1927]
(Received the assent of the Governor-General on the 12th September, 1918)
Whereas it is expedient to provide for the coinage of a gold at the Mints referred to in the Indian Coinage Act, 3 of 1906; It is hereby enacted as follows:
Section 1. Short title and duration
(1) This Act may be called the Gold Coinage Act, 1918.
(2) It shall remain in force during the continuance of the present war, and for a period of six month thereafter.
Section 2. Interpretation
All words and expressions used in this Act and defined in the Indian Coinage Act, 3 of 1906, shall be deemed to have the meanings respectively attributed to them by that Act.
Section 3. Gold coinage
The following gold coin shall be coined at the Mint for issue under the authority of the Governor-General in Council, namely: a gold mohur or fifteen-rupee piece.
Section 4. Standard Weight and fineness
The standard weight of the said gold mohur shall be 123.27447 grains troy. Its standard fineness shall be as follows, namely: eleven-twelfths fine gold and one-twelfth of alloy:
Provided that, in the making of the coin, a remedy shall be allowed not exceeding one-fifth of a grain in weight and two-thousandths in fineness.
Section 5. Power to direct coining and to prescribe dimensions and designs
The Governor-General in Council may, by notification in the Gazette of India, direct the coining and issuing of gold mohurs and determine the dimensions of, and designs for, such coins.
Section 6. Gold mohurs when legal tender
The gold mohur shall be a legal tender in payment or on account, at the rate of fifteen rupees for one gold mohur:
Provided that the coin
(a) has not lost in weight so as to be of less weight than 122 grains, and
(b) has not been defaced.
Section 7. Power to cut diminished or defaced gold mohurs
(1) Where any gold mohur which has been coined and issued under the authority of the Governor-General in Council is tendered to any person authorized to act under Section 16 of the Indian Coinage Act, 3 of 1906, and such person has reason to believe that the coin
(a) has been diminished in weight so as to be of less weight than 122 grains, or
(b) has been defaced,
he shall, by himself or another, cut or break the coin.
(2) A person cutting or breaking coin under the provisions of sub-section (1) shall return the pieces to the person tendering the coin who shall bear the loss caused by such cutting or breaking:
Provided that, in the case of a defaced coin, if the person so cutting or breaking has reason to believe that the coin has not been fraudulently defaced within the meaning of Section 18 of the Indian Coinage Act, 3 of 1906, and the coin is not of less weight than 122 grains, he shall receive and pay for the coin at its nominal value.
Section 8. Power to cut counterfeit gold coin
The provisions of Section 20 of the Indian Coinage Act, 1906, shall apply in the case of gold mohurs as if that section referred to gold coin and gold bullion, and any person authorized under that section may exercise in respect of gold mohurs the powers conferred thereby.
Section 9. Rule-making power
The Governor-General in Council may make rules to carry out the purposes and objects of this Act.
Section 10. Bar of suits
No suit or other proceeding shall lie against any person in respect of anything in good faith done, or intended to be done under, or in pursuance of, the provisions of this Act.
Section 11. Repeal of Ordinance 2 of 1918
The Gold Coinage Ordinance, 1918, is hereby repealed.